Section 152 in The Jammu and Kashmir Representation of the People Act, 1957
152. Casual vacancies in the Legislative Assembly.
(1)When the seat of a member elected to the Legislative Assembly becomes vacant or is declared vacant or his election to the Legislative Assembly is declared void, the [Election Commission] [Substituted by Act XXVI of 1960, for 'Election Commissioner'.] shall, subject the provisions of sub-section (2), by a notification in the Gazette, call upon the Assembly Constituency concerned to elect a person for the purpose of filing the vacancy so caused before such date as may be specified in the notification, and the provisions of this Act and of the rules and orders made thereunder shall apply, as far as may be, in relation to the election of a member to fill such vacancy.[Omitted.] [Omitted by Act VII of 1983 dated 18-03-1983.](2)If the vacancy so caused be a vacancy in a seat reserved in any such constituency for the Scheduled Castes, the notification issued under sub-section (1) shall specify that the person to fill that seat shall belong to the Scheduled Castes.
